Karnataka High Court
Yashoda W/O Sri.Kempegowda vs State Of Karnataka on 18 February, 2011
Author: V.Jagannathan
Bench: V.Jagannathan
IN THE HIGH COURT OF' KARNATAKA AT BANGALORE Dated the 18"' day of F'ebr'L1a.ry 201 1 :BEFORE: T_ HONBLE MR.JUS'1'1CE: : V.JAGANZ\EA'FH2X}\E' c:RiM:NAL PEim'10N N0. 5791 X f * BEIWEEN ; Smi:.Yashoda. W/0 Sri K_e'mpeg0wda. Aged about 60 years, No.1IO2, 261%: Main, 35:12 1)' C-.v*:(_:iss-3, EVEI1 "T" Biock, Jayanagara, ~ = Bangalore-560 O11. ' E " 'M " ...Petiti0i1er [By Sri .Raj..aku;_'Ihar' C..[)'i'w:a.i;ai" E; Assaciates, 1.
State <:3f"§§éiir1_iat;i'1§.:3; ;"'* ' rep'{ I by 'B_asr:i'Var1-3,_g"L1di W0m.en's P. S. ~.y¢++-..4;L 4 ...,.A §G ~ :3",/q Shi\'fa_i21If1.,' .No. 1080, 3L2m3"Cr()ss, S.I.'['. Main. Road, . ~f.~31"iM ViS'i1weshxvaraiah Extensieii, 3 .. i'is:<~:s§l1 Babu, .. 0 Kempe Gowda, A-g€d abmlf, 38 years.
" Ktsmpiie Goxxidak, S,/0 Lzaie Lakke Gzixxrcia.
Aggefici abmzt. 730 }!<:*re.«1:*ss. E33 smti R41 2125:? fie; N53} lfifif 2635? Iv§z1_i:<':§ N} 853-" 'D' Crosss. IVE}: "I" Biotzk, J e1ya:121ga.r:;1, E32mga1c>re--56O O1 1 . ...Respo'11dem.s ( By Sr: P.M.N21we1z,Add1. S.P.P. for R-- M.Rajg;_{opa1. Adveeaize fer R-2. ' ' Sri i)iwa.kar & Ass(>eie1i'.es, Advocraizee for _ Criminal Pet,ii:i<>:1 filed L1r_;d.e1f_ Se:;:i":ii:3f1' ('_>'f.V Cr.P.C. praymg to set; aeide t,.hé.A:ord.e%jf}e1'ée1:ed passed by the 11 Ad_dE. C5/£1v1, 'Bai'I--1ga1l():r:e'.;Air} '~C;=C';No;--e.L 1.0275/2006.
This petition ec:):n.ing_"Aeni'{:-ixj .1 ie--.a.1*ing t5.}1iAs day, the c0L1rt made the i'0130\vi--nVg'i 'L both eides submitted that filed be allowed and the fm"t;he1*«s:.u'bmiSsi(i§"1 rfiEj'de' 3;h21.t.§ R-2 Smt. Aeh:«1., wife of R+3_NikeS'I: Béibii, Ai3.a3;'c"'1" agreed to scale the differences b<:'(,5Nee_§§ "emd__...her husband, and pursuant to the .1:1.€n:Q:"a1:':..d i1--':n 0f ziggeemerat -signed by t::h€m1 the to pay" Rs.'7.50.000/-- to R2 and a;.E§'sO "[.(}_h€ii";f;{j OVGI' the golci Chain, ring and aieher items, avir}i<?§'2V"sg.;<:':':3 g_i_'ee:{1 at the iiifilfif ef their z11e1r:'§21g§e%. .V .. ifs);
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2. 'I'?(1e:fefore¢ pursuant. to the tem:1_s of agreement er1t',ered intcts between the parties. the pnziyer now made is to aliow this pe.t:iti.0I1 in terms of the said se'i:i.?[e:_fr1=s:1at., The petiti0n<:=;:* }."I€I'€i'i3."£ is :=_;a.i«ti to be the r:ae_t_h.e1'¥irié'};e-m%'Vcf.V R-2. R42 is 3.130 present befe;je...i;,Ii1e e_t>i;if1j' --:€1:1,»:i'';éid.rnit,s§ '' the (:0nt.e:1t:s of the mem01*211idL1r.%_ie*~:§f' jIz_nde'1sia'V%:--df3:g, signed by her and her
3. As both the of the smtlement. entered the present petition, t.here-.feVre, in the £1/1te'res'{ 0fjuSt.i(:e;'
4. is allowed and all the proceedifige - before the II Addl. Chief C3 I{\/Ze4{::'0pVt>1i?£;an V"'Fv€21..di'strate, Bangaiore, in C.C.No. ' .:io2»75./ ~sta.1'1d quashed, The Memorarxcfium of %< 2 U;1'd_c:r$i3;r1L_"3ie}1g emered ir1t;0 between R2 wife and her hL.1sbe1:n;:i R43 sshaii also form part and parc:e1 0f this " « . V' Qrdegz in '\5'E(i':'E2i? of {he zizmapmmise ewrived 21$: béstween file ;3:s1;2:'i1§:::<5 as-; gger the E%f1em.<f>3fe?;.:3.s:i%..1:a':1 <31?" L?;1<ie:§"$i.2:'§;ae:i§ng, iihe its :;;,%;M« w Famfly Court 21130 s'Ir1aEi consider the: :'eqL,1est; 0f the parties for seciking cot1v<;érsi0n 0f the p<;zt:it.i0n penciiI1g before it as (me under Sect.i(;n 13463 of T..}",ErE'. Fe1.n1i_}3é_C.Qt2.ri.s A01; in 21<t(:c3rd.2mcé.<:: witI'x iaw. 'I'he-3 L.C.Rs. be: sent. back CKC/W